The West Bengal Police Act, 1952

West Bengal Act III of 1952 
THE WEST BENGAL POLICE ACT, 1952. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 8th April, 1952.] 
An Act to confer certain powers on the State Government in 
regard to the employment of police forces in West 
Bengal. „ 
WHEREAS it is expedient in the public interest to confer 
certain powers on the State Government in regard to the 
employment of police forces in West Bengal; 
West Ben. 
Ord. IX 
of 1951. 
• 
It is hereby enacted as follows : 
1. (1) This Act may be called the West Bengal Police 
Act, 1952. 
. (2) It extends to the whole of West _Bengal. 
(3) It shall come into force immediately on the West 
Bengal Police (Temporary Powers) Ordinance, 1951,* ceasing 
to operate. 
2. In this Act,— 
(a) "area" means Calcutta, the suburbs of Calcutta or 
a general police-district, as the context implies ; 
(b) "Calcutta" means the town of Calcutta as defined 
in the Calcutta Police Act, 1866 ; 
(c) "general police-district" means a general police-
district as defined in section 1 of the Police Act, 
1861, read with section 2 of the Bengal Police 
Act, 1869, whenever necessary ; 
(d) "suburbs of Calcutta" means the suburbs of 
Calcutta as defined by notification under section 
1 of the Calcutta Suburban Police Act. 1866. 
3. It shall be lawful for the State Government to 
employ members of the police force of Calcutta or the 
sulArbs of Calcutta in any general police-district, and 
members of any general police-district in Calcutta or the 
suburbs of Calcutta; and while so employed every such 
member of a police force shall be deemed to be a member of 
the police force of the area in which he is so employed and 
to be vested with the powers, functions and privileges, and 
to be subject to liabilities of a member of the police force of 
that area. 
Ben. Act 
IV of 1866. 
V of 1861. 
Ben. Act 
VII of 
1869. 
-*"."-N Ben. Act 
II of 1866 
Short title, 
extent and 
commence-
ment. 
Definitions. 
Employ-
ment of 
members 
of the 
police force 
of one area 
in another 
area. 
Price—Indian, anna 1 ; English, 2d. 
2 	 The West Bengal Police Act, 1952. 
[West Ben. Act III of 1952.] 
(Sections 4-7.) 
4. If any difficulty arises in giving effect to the pro-
visions of this Act, the State Government may by order do 
or cause to be done anything which may be necessary for 
removing the difficulty. 
5. No suit, prosecution or proceedings shall lie against 
any member of a police force for anything in good faith 
done or intended to be done under this Act. 
Act to 	 6, The provisions of this Act shall have effect notwith- 
other 
overrid 
law.  standing anything to the contrary in any other law. 
Savings. 7. Anything done or any action taken under the West 
Bengal Police (Temporary Powers) Ordinance, 1951, shall, 
on the said Ordinance ceasing to operate, be deemed to have 
been done or taken in eliercise of the powers conferred by 
this Act as if this Act had come into force on the 26th day 
of December, 1951. 
West Ben. 
Ord. IX of 
1951. 
WROP-5213-1699A-5M 
Removal 
of dithcul-
ties. 
Indemnity. 

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